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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(3)A person whose pass has been cancelled for violation of terms and conditions of the pass shall not be eligible for grant of any pass in his name or in the name of any family member for the same vehicle within one year from the date of the cancellation order.